LALIT SUGANDHI Vs. MAHENDRA KUMAR SUGANDHI

JUDGEMENT

(1.) The short facts necessary for disposal of the present petition are that the non-applicant No. 1 Mahendra Kumar filed a private complaint/a complaint under Section 190 of the Code of Criminal Procedure on 16.2.2006 against the applicant for the alleged offences punishable under Sections 406,420 and 500 of the Indian Penal Code.

(2.) On 16.2.2006, the non-applicant/complainant also filed an application under Section 156{3} of Cr.P.C before'the learned Judicial Magistrate First Class and on the said application, the learned Trial Court directed the concerned Police to make an enquiry/investigation into the offence.

(3.) According to the applicant, the concerned Police of Police Station M.G. Road started investigation in the matter and thereafter submitted the report dated 11.5.2006 before the learned Trial Court. On 3.8.2006, the learned Judicial Magistrate First Class observed that on basis of the complaint and the documents, an offence punishable under Section 420 of Indian Penal Code is positively made out. The Court below accordingly directed the Police to make further investigation and file a Chalan and simultaneously directed that the matter be consigned to the record room.